Section 69(1) in The Bihar Panchayat Raj Act, 2006
(1)The Adhyaksha shall-(a)Convene and preside over and conduct meeting of Zila Parishad;(b)Exercise supervision and control over the Chief Executive Officer and through him all officers and other employees of the Zila Parishad and the officers and employees whose services may be placed at the disposal of the Zila Parishad by the State Government.(c)Exercise such other powers, perform such other functions and discharge such other duties as the Zila Parishad may by general resolution direct or as the Government may by its Rules made in this behalf prescribe;(d)Exercise overall supervision over the financial and executive administration of the Zila Parishad and place before the Zila Parishad all question connected therewith which shall appear to him to require its orders and for this purpose may call for records of the Zila Parishad, and(e)Have power to accord sanction up to a total sum of rupees one Lakh in a year for the purpose of providing immediate relief to those who are affected by natural calamities in the district:Provided that the Adhaksha shall place at the next meeting of the Zila Parishad for its ratification the details of such sanctions.
